CHARLES HARRY Vs. PRAVEEN JAIN

JUDGEMENT

(1.) In these appeals, complainant has challenged the acquittal of respondent/accused for the offence punishable under Sec. 138 of the Negotiable Instruments Act, 1881 (for short, 'N.I.Act').

(2.) In Crl.A.Nos.280/2012 and 281/2012, challenge is to the impugned judgment and order of the trial Court acquitting the respondent/accused, whereas in Crl.A.No.862/2012, challenge is to the order of the Sessions Court, which reversed the conviction of respondent/accused and acquitted him.

(3.) For the sake of convenience, in these appeals, the appellant is referred to as complainant and respondents are referred to by their names prefixed by the term accused.